Section 5 in The Indian Forest Service (Initial Recruitment) Regulations, 1966
5. Preparation of list of suitable officers.
(1)The Board shall prepare in the order of preference, a list of such officers of State Forest Service who satisfy the conditions specified in regulation 4 and who are adjudged by the Board suitable for appointment to posts in tire senior and junior scales of the Service.(2)The list prepared in accordance with sub-regulation (1) shall then be referred to the Commission for advice, by the Central Government along with-(a)the records of all officers of State Forest Service included in the list;(b)the records of all other eligible officers of the State Forest Service who are not adjudged suitable for inclusion in the list, together with the reasons as recorded by the Board for their non-inclusion in the list; and(c)the observations, if any, of the [Central Government on the recommendations of the Board.] [Substituted by D.P. Notification No. 3/19/70-AIS(IV), dated 21st Novermber, 1970.](3)On receipt of the list, along with the other documents received from the Central Government the Commission shall forward its recommendations to that Government.
